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Punjab And Haryana At Chandigarh judgments, 2026

2,139 judgments · page 43 of 107

High Courts19 Aug 2026Allowed

Nirmal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0543

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 438(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 27, 29
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High Courts19 Aug 2026Disposed of

Ganesh Sharma Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0540

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 125(a), 125(b), 281, 324(4), 106Motor Vehicles Act-Section 133
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High Courts19 Aug 2026Dismissed

Simranjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0539

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure-Section 438Indian Penal Code-Section 406, 420
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High Courts19 Aug 2026Allowed

Ved Pal Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0535

Bharatiya Nyaya Sanhita, 2023-Section 115, 117(2), 127(2), 351(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(s), 3(2)(v), 3(2)(va)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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High Courts18 Aug 2026Disposed Of

Subhash Chander Mittal Vs Director General Of Income Tax & Ors.

Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 6078

Income Tax Act, 1961-Section 132, 220(2), 220(2A), 234A, 234B, 234C, 245D(1), 144C, 264, 115JAA, 115JDFinance Act, 2024-Section 88, 89(1)(a), 89(1)(b), 89(1)(h), 89(1)(n), 89(1)(o), 97Finance (No.2) Act, 2024-Chapter IV
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